Section 14(1) in Jammu and Kashmir Co-operative Societies Rules, 2001
(1)A member of a Co-operative Society may nominate a person or persons to whom in the event of his death, his share or interest in the capital of the society shall be transferred to or the value thereof or any other money due to him from the society shall be paid, such member may, form time to time, revoke or vary such nomination.
